IMAMSHA LATIFSHA SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed for anticipatory bail in connection with C.R. No.03/2022-23 dated 10.1.2023v registered with Range Forest Officer (RFO), Naliya North Range, District : Kachchh for the offence punishable under Sec. 2(16) , 2(20) , 2(33) ,

(2.) (35) , 9 , 17A , 39 , 50 , 51 and 52 of the Wild Life (Protection) Act, 1972. 2. It is the case of as per Forest Officer's Report, the accused persons in-connivance with each other by hunting the animals and by using a Black Colour Scorpio Car bearing registration No.GJ-12-FB-3178 have committed an offence under Sec. 2(16) , 2(20) , 2(33) , 2(35) , 9 , 17A , 39 , 50, 51 and 52 of the Wild Life (Protection) Act , 1972.

(3.) Learned advocate Mr. Ahaykumar P. Shah appearing for the applicant submitted that as per the call details, the applicant's location was at a different Taluka and a different place and therefore, he was not connected with the offence in question.